SHASHI KANT GUPTA,J. - (1.) This appeal has been preferred by the accused-appellants against the judgment and order dated 15.12.1982 passed by the Special Judge, Badaun in Sessions Trial No. 414 of 1981, under Sections 396/412 IPC, Police Station Dataganj, District Badaun whereby the accused appellants have been convicted and sentenced to undergo imprisonment for life for the offence punishable under Section 396 IPC.
(2.) The present appeal was filed in the year 1983 against the impugned judgment dated 15.12.1982 and it has come up for hearing before us after lapse of almost a period of 33 years.
(3.) At the outset, it is pertinent to mention here that during the pendency of this appeal, the co-accused persons namely Ram Chandra and Dwarika, who filed the separate Criminal Appeal No. 3203 of 1982 have died. Accordingly, vide order dated 16.04.2016, this Court had abated the Criminal Appeal no. 3203 of 1982 as dismissed qua Ram Chandra and Dwarika.;